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[Cites 0, Cited by 0] [Section 227] [Entire Act]

Union of India - Subsection

Section 227(3) in The Navy (Pension) Regulations, 1964

(3)Where it is not possible to arrange medical examination by either of the authorities mentioned in sub-regulation (1) or sub-regulation (2), the Controller of Defence Accounts (Pensions) may arrange examination of the applicant by a Services medical board.